RELIANCE GENERAL INSURANCE CO. LTD. Vs. RITA KESH

JUDGEMENT

(1.) The instant appeal has been preferred against the judgment and order dated 15th Day of March, 2011 passed by the learned Judge, Motor Accident Claims Tribunal, 5th Court Burdwan in MAC Case No. 57/156 of 2009.

(2.) The present respondent Nos. 1 to 4 have preferred an application before the learned tribunal under Sec. 166 of the M.V. Act for getting compensation.

(3.) The claim case was contested by the Insurance Company. After hearing the parties and after receiving the evidences the learned tribunal has awarded a sum of Rs.10,49,500.00 in favour of the claimants and directed the Insurance Company to pay the compensation. Being aggrieved by and dissatisfied with the said award, the present appeal has been preferred by the Insurance Company.